Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 30 Rule 1, Order 6 Rule 17, Order 7 Rule 1Limitation Act, 1908 — Section 22, 22(1)

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High Courts08 Feb 1957Allowed

The State (Rameswar Tewari) Vs Jagadish Pandey

Calcutta High Court · AIR 1958 Cal 311

Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 173(4), 251A(7), 540

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High Courts07 Feb 1957Allowed

Prabirendra Nath Nanday and Another Vs Narendra Nath Nanday

Calcutta High Court · AIR 1958 Cal 179 : (1958) 1 ILR (Cal) 320

Civil Procedure Code, 1908 (CPC) — Section 100, 101Specific Relief Act, 1877 — Section 54, 55, 56

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High Courts07 Feb 1957

Sree Narayan Vs The Corporation of Calcutta

Calcutta High Court · (1958) 1 ILR (Cal) 297

Calcutta Municipal Act, 1951 — Section 461, 462, 476(2), 479, 5(1)Vegetable Oil Products Control Order, 1947 — Section 4(1)

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High Courts01 Feb 1957Dismissed

Gurudas Saha Vs First Land Acquisition Collector of Calcutta and Others

Calcutta High Court · AIR 1957 Cal 495

Evidence Act, 1872 — Section 14Land Acquisition Act, 1894 — Section 38, 38(2), 4, 4(1), 4(2)

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High Courts01 Feb 1957

Gopendra Kumar Porya Vs Debendra Nath Porya

Calcutta High Court · (1958) 1 ILR (Cal) 309

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149Court Fees Act, 1870 — Section 4, 6, 6(2)

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High Courts01 Feb 1957

Kali Pada Das and Others Vs State

Calcutta High Court · AIR 1958 Cal 186 : (1958) CriLJ 499 : 61 CWN 339 : (1958) 1 ILR (Cal) 432

Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 145

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High Courts31 Jan 1957

Amina Bewa Vs Dukhimoni Dasi

Calcutta High Court · (1957) CriLJ 669 : 61 CWN 298 : (1958) 1 ILR (Cal) 501

Criminal Procedure Code, 1898 (CrPC) — Section 523, 98

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High Courts30 Jan 1957

Maya Majumdar Gupta and Others Vs Principal Basirhat College and Others

Calcutta High Court · AIR 1957 Cal 428 : 61 CWN 334

Calcutta University Regulations, 1951 — Regulation 5, 6, 8Constitution of India, 1950 — Article 226University Act, 1904 — Section 25

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High Courts28 Jan 1957

Upendra nath gorai Vs Harihar saha

Calcutta High Court · (1958) 1 ILR (Cal) 277

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 38, 38(1), 38(3)

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High Courts25 Jan 1957

IN RE FLOWERS SETTLEMENT TRUSTS : FLOWER AND OTHERS

Calcutta High Court · (1958) 34 ITR 3

Finance Act, 1894 — Section 1

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High Courts25 Jan 1957Dismissed

Adrema A.G. Zurich Vs Adrema Limited

Calcutta High Court · (1958) 1 ILR (Cal) 225

Trade Marks Act, 1940 — Section 37, 46, 7, 76, 76(1)Trade Marks Rules, 2002 — Rule 142, 143, 144, 145, 145(2)

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High Courts24 Jan 1957

Jatindra Nath Mukherjee Vs Government of the Union of India (UOI) and Another

Calcutta High Court · 61 CWN 815 : (1958) 2 ILR (Cal) 254 : (1959) 1 LLJ 11

Constitution of India, 1950 — Article 226, 310, 311Government of India Act, 1935 — Section 240

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